BISHAMBER LAL KAPUR Vs. CHAIRMAN ALLAHABAD BANK

JUDGEMENT

(1.) THE appellant, employed with the Allahabad Bank has died during the pendency of the appeal. His wife and children are prosecuting the appeal as his legal heirs.

(2.) WRIT petition, challenging the disciplinary proceedings as also the order passed after the enquiry as also the order dismissing the appeal filed by the appellant against the penalty of dismissal from service, has failed.

(3.) AS per the respondent Bank, post dismissal of the appellant, benefits payable i. e. amount lying in deposit in the Provident Fund Account of the appellant was tendered which tender was refused to be accepted by the appellant as he thought that he has a great chance of success in the appeal. Probably, the appellant desired that the money should remain in the Provident Fund account maintained by the respondent in the name of the appellant, hoping that the statutory interest would accrue thereon.